Santosh Jijaba Kadam vs Bharti W/O Santosh Kadam And Another
2024 Latest Caselaw 3302 Bom

Bombay High Court

Santosh Jijaba Kadam vs Bharti W/O Santosh Kadam And Another on 2 February, 2024

                                                           211.2022REV
                                   -1-


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

      47 CRIMINAL REVISION APPLICATION NO. 211 OF 2022

                      SANTOSH JIJABA KADAM
                                VERSUS
          BHARTI W/O SANTOSH KADAM AND ANOTHER
                                   ...
Advocate for Applicant : Mr. Devakate Anant R
APP for Respondent/State : Mr. Mukesh K. Goyanka
                                  .....

                              CORAM : SANJAY A. DESHMUKH, J.

DATED : 2nd FEBRUARY, 2024.

PER COURT :-

The learned advocate for the applicant seeks permission to

amend the application, particularly, prayer for staying the execution of

the impugned order. Prayer is allowed. Amendment to be carried out

forthwith.

2. Heard the learned advocate for the applicant. He

submitted copy of the judgment passed in Misc. Criminal Application

No.765 of 2018 dated 9.10.2023 as well as deposition of the witness

along with salary certificate of the respondent - wife. Those are taken

on record and marked as "X-1", "X-2" and "X-3" for identification.

3. Considering the fact that the respondent is serving as

teacher in a school, the impugned order deserves to be stayed. It is

stayed in terms of prayer clause "D-1".

211.2022REV

4. Issue notice to the respondents, returnable on 6th March,

2024. The learned APP waives service of notice on behalf of

respondent no.2.

(SANJAY A. DESHMUKH, J.)

sga